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[Cites 0, Cited by 0] [Section 54A] [Entire Act]

State of Kerala - Subsection

Section 54A(2) in Abkari Act, 1 of 1077

(2)No Officer or servant of the Government shall be liable in respect of any such Act in any civil of criminal proceeding, if the Act was done in good faith in the course of the execution of duties or the discharge of functions imposed by or under this Act.]IX. - Penalties